(2)The Secretary shall subject to the provision of this Act and the rules made thereunder-(i)give effect to the resolution of the District Sports Council and its Executive Committee.(ii)be responsible for the safe custody of the fund of District Sports Council;(iii)maintain and keep the accounts of receipts and expenditure of the District Sports Council;(iv)examine and cause to be audited the statements and accounts of the Corporation Sports Council, Municipal Sports Council, Town Sports Council, Block Sports Council and Village Sports Council; and(v)submit returns, accounts, statements or other details, whenever required by the Government or any audit authority.
